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Kerala High Court: Disability Pension is Payable to Voluntary Dischargee For Service-Related Illness - (10 Feb 2026)

SERVICE

Kerala HC ruled that voluntary dischargee is entitled to disability pension if chronic condition was caused by military service, holding that service-related illness qualifies for pension even when discharge was voluntary, following dismissal of the petitioner’s claim by the Armed Forces Tribunal.

Tags : DISABILITY PENSION   ARMED FORCES TRIBUNAL   MILITARY SERVICE  

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